Allahabad High Court
Likhi Chand & Ors. vs State Of U.P. & Others on 3 August, 2010
Author: Vineet Saran
Bench: Vineet Saran, Ran Vijai Singh
Court No. - 35 Case :- WRIT - C No. - 56821 of 2009 Petitioner :- Likhi Chand & Ors. Respondent :- State Of U.P. & Others Petitioner Counsel :- Pankaj Dubey,Pankaj Srivastava Respondent Counsel :- C.S.C.,Ramendra P. Singh Hon'ble Vineet Saran,J.
Hon'ble Ran Vijai Singh,J.
Shri Pankaj Dubey, learned counsel for the petitioners states that the petitioners No. 3 and 4, namely, Santosh Kumar and Ashok Kumar have entered into compromise with the respondents and, thus, they do not wish to press this writ petition and pray that this writ petition may be dismissed as withdrawn as far as petitioners No. 3 and 4 are concerned. A C.M. Withdrawal Application No. 150790 of 2010 has also been filed with the same prayer.
The petition is accordingly dismissed as withdrawn as far as petitioners No. 3 and 4 are concerned, whose names shall be deleted from the array of parties. The petition now survives only on behalf of petitioners No 1 and 2.
This order is being passed in the presence of the learned Standing Counsel and Shri Ramendra Pratap Singh, learned counsel for respondents.
Order Date :- 3.8.2010 AKSI Hon'ble Vineet Saran,J.
Hon'ble Ran Vijai Singh,J.
Re: C.M. Withdrawal Application No. 150790 of 2010.
Allowed.
For orders, see order of the date passed on the writ petition.
Order Date :- 3.8.2010 AKSI